Arun Bhansali, J. - (1.) These appeals have been reported barred by limitation by 600 days.
(2.) The appeals have been filed by the appellants-Laxman Singh and Harendra Singh aggrieved by the judgment and award dated 8.7.2013 passed by the Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby the Tribunal by the impugned judgment has exonerated the Insurance Company from liability of making payment of amount of compensation on account of violation of policy condition/the liability of fare paying passenger being not covered in a third party insurance.
(3.) The application for compensation was filed by impeding the appellant No. 1 as owner of the vehicle UP-80-P-5875 and the appellant No. 2 as registered owner of the said vehicle.;